L N SAHU Vs. STATE OF BIHAR

JUDGEMENT

(1.) -Two amendment applications, one on 11.9.1996 and the other being I.A. No. 202 of 1996, have been filed by the petitioners seeking amendment of the writ application. The prayer for amendment in the aforementioned amendment applications have not been contested. Accordingly, having heard learned counsel for the parties, the prayer for amendments are allowed.

(2.) IN the writ petition the petitioners have sought for issuance of a writ in the nature of certiorari to quash the proposed gradation list of Assistant Engineers of the Bihar State Housing Board (hereinafter referred to as 'the Board '), contained in Annexure 7, and also for issuance of writ of mandamus restraining the respondents no. 1 to 4 from altering and modifying the seniority list dated 16.1.1996 of Assistant Engineers of the Board prepared in pursuance of the decision of the Apex Court dated 2.2.1995 passed in Civil Appeal No. 4410 of 1985. The petitioners have also challenged the validity of the gradation list published vide notification dated 10.9.1996, contained in Annexure 9 to the first amendment petition and also the order dated 23.11.1996 reverting petitioner no. 3 from the post of Executive Engineer, which he was holding since 4th August, 1983, to the post of Assistant Engineer, contained in Annexures 10 and 11 to the second amendment petition.

(3.) THE Apex Court, vide order dated February, 2, 1995, passed in Civil Appeal No. 4410 of 1985, contained in Annexure